(34)"State Government undertaking" includes—(a)a corporation established by or under any State Act;(b)a company in which more than 50% of the paid-up equity share capital is held by the State Government;(c)a company in which more than 50% of the paid-up equity share capital is held by the entity referred to in clause (a) or (b) (whether singly or taken together);(d)a company or corporation in which the State Government has the right to appoint the majority of the directors or to control the management or policy decisions, directly or indirectly, including by virtue of its shareholding or management rights or shareholders agreements or voting agreements or in any other manner;(e)an authority, a board or an institution or a body established or constituted by or under any State Act, or owned or controlled by the State Government;
